[(1) The Collector may arrange the villages of the district in lekhpals' halkas and may, from time to time, alter the limits of such halkas without effecting any change in tire strength of Lekhpals.(2)If tire change or alteration referred to in sub-section (1) is likely to effect any change in the strength of Lekhpals, previous sanction of the State Government shall be obtained for the purpose.] [Substituted by U.P. Act No. 37 of 1958.]But no such arrangement or alteration shall be final unless and until it has been sanctioned by the [State Government.] [Substituted by A.O. 1950.]
